Section 275(1) in The Gujarat Municipalities Act, 1963
(1)A municipality may from time to time, make, alter or rescind by-laws not inconsistent with this Act-(a)Markets and slaughter-houses, etc. - for the regulation and inspection of markets and slaughter houses and all places used by or for animals which are for sale or hire, or the produce of which is sold, and for the proper and cleanly conduct of business therein; and for fixing the rents and other charges to be levied for the use of any of them which belong to the municipality, for regulating the sale of fruit and vegetables in the municipal market or other specified places;(b)Licensing regulating and inspecting certain businesses. - prescribing the conditions on or subject to which and the circumstances in which and the areas or localities in respect of which licences may be granted refused, suspended or withdrawn for the use of any place not belonging to the municipality-(i)as a slaughter-house;(ii)for the manufacture, preparation, storing, sale or supply for the purpose of trade of any article or think intended for human food or drink, whether such food or drink is to be consumed in such place or not;(iii)for any of the purposes mentioned in sub-section (1) of section 221; and providing for the inspection and regulation of the conduct of business in any place used as aforesaid, so as to secure cleanliness therein or to minimise any injurious, offensive or dangerous effect arising or likely to arise therefrom;(c)Use of steam whistles, etc. - prescribing the conditions on or subject to which and the circumstances in which and the areas or localities in respect of which licences may be granted, refused, suspended or withdrawn for the use of whistles and trumpets operated by steam or mechanical means in factories or other places for the purpose of summoning or dismissing workmen or persons employed;(d)Pilgrims lodging houses. - prescribing the conditions on or subject to which and the circumstances in which and the areas or localities in respect of which licences may be granted, refused, suspended or withdrawn for the use of any place or building for the purpose of lodging pilgrims, and providing, for the inspection and regulation of such places or buildings;(e)Stalling of cattle, etc. - prohibiting the stalling or herding of horses, camels, cattle donkeys, sheep or goats otherwise than in accordance with such regulations prescribed in such bye-laws in regard to the number thereof, and the places to be used for the purpose, as may be necessary to prevent danger to the public health;(f)Milk Shops. - prescribing the conditions which sweet-meats, milk, butter or other milk products may be sold and on which licences may be granted, refused, suspended or withdrawn for carrying on the trade or business of a dealer in, or importer or seller of, sweet-meats, milk, butter or other milk products, or for the use of, the purposes of trade, of any place of stabling milch cattle, for storing or selling milk, storing or selling butter or other milk products;(g)(i)For regulating on dairies and cattle-sheds. - for the inspection of milch cattle; and prescribing and regulating the construction, dimensions, ventilation, lighting, cleansing drainage and water supply of dairies and cattle-sheds in the occupation of persons following the trade of dairy-men or milk-sellers;(ii)Milk stores etc.. - for securing the cleanliness of milk-stores, milk-shops and vessels used by milk-sellers or buttermen for milk or butter;(h)Registration of births, etc.. - for the registration of birth, deaths, and marriages within the municipal borough and for enforcing the supply of such information as may be necessary to make such registration effective:(i)Regulating the disposal of the dead. - regulating the disposal of the dead and the maintenance of all places for the disposal of the dead in good order and in a safe sanitary condition, due regard being had to the religious usages of the community or section of the community entitled to the use of such places for the disposal of the dead;(j)For enforcing supply of information as to epidemics. - for enforcing the supply of information as to any cases of dangerous disease, and carrying out the provisions of section 214 and 215;(k)For enforcing supply of information as to liability to municipal taxation. - for enforcing the supply of such information by inhabitants of the municipal borough as may be necessary to ascertain their respective liabilities to any tax imposed therein;Octroi:- [*****] [Clause (1) was deleted by Gujarat 14 of 2001, section 9.](m)For protecting water:-for conserving and preventing injury to sources and means of water supply and appliances for the distribution of water, whether within or without the limits of the municipal borough, and regulating all matters and things connected with the supply and use of water and the turning on or turning off and preventing the waste of water, and the construction, maintenance, and control of municipal water-works, and of pipes and fitting in connection therewith whether the property of the municipality or not;Explanation. - Sources and means of water supply shall include private wells which are used by the public;(n)Supply of water. - for securing an adequate supply of pure water to persons occupying residential premises;(o)Public baths, etc. - regulating the use of public bathing and washing places within the municipal borough;(p)Conservancy. - regulating sanitation and conservancy and the disposal of the carcasses of dead animals;(q)Temporary structures and buildings. - regulating the conditions on which permission may be given for the temporary occupation of, or the erection of temporary structures, on public streets or for projections over public streets;(r)Buildings. - regulating the structure and dimensions of plinths, walls, foundations, roofs and chimneys of new buildings for the purposes of securing stability and the prevention of fires, and for purposes of health, and determining the purposes for which existing or newly erected buildings may be used in any area;(s)Streets. - for preventing the erection of buildings without adequate provisions being made for the location and laying out of streets; and for the payment of compensation in such cases when necessary;(t)Ventilation. - for ensuring the adequate ventilation of buildings by the provisions and maintenance of sufficient open space either internal or external and of doors and windows and other means for securing a free circulation of air;(u)For requiring lighting staircases, etc. at night. - for requiring an owner of a building divided into two or more separate tenements to provide adequate means of lighting at night time a staircase, passage or private court of or in any such building or the spaces near or leading to latrines or urinals or washing places therein and of extinguishing such lights;(v)Qualified surveyors. - prescribing the qualifications of surveyors or persons by whom plans required under section 155 are to be prepared, or of plumbers; for licensing persons to be surveyors or plumbers and, fixing the fees chargeable for such licences; and for modifying the provisions of or revoking such licences; and prohibiting any alterations or repairs or fittings to water or drainage pipes or house connections being carried out or made except by such persons;(w)Drains. - regulating, in any other particular not specifically provided for in this Act, the construction, maintenance and control of drains, sewers, ventilation, shafts, receptacles for dung and manure, cesspools, water closets, privies, latrines, urinals and drainage or sewerage works of ever)' description whether the property of the municipality or not;.(x)Requiring information and plans in certain cases. - determining the information and plans to be required by the municipality under sections 449 and 155;(y)Controlling unwieldy traffic. - prohibiting vehicular traffic in any particular street, so as to prevent danger, obstruction or inconvenience to the public, by fixing up post at both ends of such street or portion of such street, prohibiting the transit of any vehicles of such form, construction, weight or size or laden with such heavy or unwieldy objects as may be deemed likely to cause injury to the roadways or to any construction thereon, or risk or obstruction to other vehicles or to pedestrians along or over any street, except under such conditions as to time, mode of traction or locomotion use of appliance for protections of the roadway, number or lights and assistants, and other general precautions as may be prescribed either generally in such by-laws or in special licences to be granted in each case upon such terms as to time of application and payment of fees therefor as may be prescribed in such by-laws:Provided that no such by-laws relating only to any particular street or portion of a street shall be deemed to be in force, unless and until notices of such prohibition shall have been posted up by the municipality in conspicuous place; at or near both ends of such street or portion of a street;(z)Public works. - securing the protection of public parks, gardens and open spaces, vested in or under the control of the municipality, from injury or misuse, regulating their management and the manner in which they may be used by the public, and providing for the proper behaviour of persons in them;(aa)prescribing the conditions on or subject to which licences, may be granted, refused, suspended or withdrawn for, the use of hand-carts, and hand-barrows, other that those plying for the hire in respect of which licences have been granted under the Bombay Public Conveyances Act, 1920 (Bombay VII of 1920), and providing for the seizure and detention of any hand-carts or-hand-barrows which have not been duly licensed in pursuance of the by-laws made under this section;(bb)prescribing the conditions on or subject to which licences, may be granted, refused, suspended or withdrawn for hawking or exposing for sale in any public place or street any article whatsoever, whether it be for human consumption or not;(cc)prescribing the conditions on or subject to which permission may be granted, renewed, refused, suspended or withdrawn for, erecting, exhibiting, fixing or retaining any sky-sign or advertisement, over any land building or structure;Explanation. - The expression "sky-sign" shall mean any word, letter, model, sign, device or representation in the nature of an advertisement, announcement or direction, supported on or attached to any post, pole, standard, framework or other support, wholly or in part upon or over any land, building, or structure which, or any part of which sky-sign, shall be visible-against the sky from some point in any street and includes all and every part of any such post, pole, standard, frame-work, or other support. The expression "sky-sign" shall also include any balloon, parachute or other similar device employed wholly or in part for the purposes of any advertisement, announcement or direction upon or over any land, building or structure or upon or over any street, but shall not include-(a)any flag, staff, pole, vane or weather-cock, unless adapted or used wholly or in part for the purpose of an advertisement, announcement or direction;(b)any sign, or board, frame or other contrivance securely fixed to or on the top of the wall or parapet of any building, or on the cornice or blocking course of any wall, or to the ridge of a roof:Provided that such board, frame or other contrivance be of one continuous face and not open work, and do not extend in height more than three feet above any part of the wall, parapet or ridge to, against, or on which it is fixed or supported;(c)any word, letter, model, sign, device or representation as aforesaid, relating exclusively to the business of a railway company, and placed wholly upon or over any railway, railway station, yard, platform or station approach, belonging to a railway company, and so placed that it cannot fall into any street or public place:(d)any notice of land or building to be sold or let, placed upon such land or building;(dd)General regulation. - generally for the regulation of all matters relating to municipal administration;Fine may be imposed for infringement of by-laws. - and the municipality may with the like sanction, prescribe a fine not exceeding five hundred rupees for every infringement of any such by-law:
